Section 116A(2) in The City of Nagpur Corporation Act, 1948
(2)The Corporation shall spend the amount worked out at the rate of not less than one third of t he per capita expenditure incurred in the Corporation area for the year immediately preceding the year of inclusion of the Zilla Parishad area in the City or any such higher amount as may be feasible on development works in the newly included Zilla Parishad area for the periods mentioned in entries 1 to 5 in the Table in subsection (1).]
